| The Income Tax Ordinance, 1979 |
|
|
|
Where an
order giving rise to a refund is the subject matter of an appeal or further
proceedings under this Ordinance, the Deputy Commissioner may, with the
prior approval of the Commissioner, withhold the refund till such time
as the Commissioner may determine. |
| Next | ||
|
Copyright@vakilno1.com
Archer Infotech Pvt. Ltd. All rights reserved
|
||